Kishan Singh Sirari vs State Of Uttarakhand And Others
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Uttarakhand High Court

Kishan Singh Sirari vs State Of Uttarakhand And Others on 25 June, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

              Writ Petition No.286 of 2025 (S/S)
Kishan Singh Sirari                                       ..........Petitioner
                                    Vs.
State of Uttarakhand and others                    .............. Respondents
Present :    Mr. Navnish Negi, Advocate for the petitioner.
             Mr. Narain Dutt, Standing Counsel for the        State/respondent
             nos.1 to 3.


                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner claims family pension after the death of

his wife.

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioner would submit that

the wife of the petitioner was working as a Teacher. After her

retirement, she received pension, but she died on 30.05.2021. The

petitioner is being husband is entitle to for family pension, but it is

being denied to the petitioner for the last four years, for no reasons.

4. Learned State Counsel would submit that certain

documents are required to be submitted by the petitioner, which he

is not submitting. Therefore, the matter is delayed.

5. This Court is of the view that this matter may not be

kept pending. With the certain directions, the petition may be

disposed of at the stage of admission itself. The Court, therefore,

issues the following directions:-

(i) The respondent no.3, the Chief Education Officer,

Nainital shall communicate the petitioner within a

week from today requiring him to submit such

documents, which are required to be filed by the

petitioner in order to process his claim for Family

Pension. This communication should be in writing

and it should be acknowledged by the petitioner.

(ii) Once such communication is received by the petitioner,

as stated above, the petitioner shall submit requisite

documents within two weeks, thereafter, to the

respondent no.3, the Chief Education Officer, Nainital.

He will also obtain a receipt of it.

(iii) Once steps (i) and (ii) as above, are undertaken, the

respondent no.3, shall process and decide the claim of

the petitioner for family pension within four weeks

thereafter.

6. With the aforesaid directions, the petition stands

disposed of, accordingly.

(Ravindra Maithani, J.) 25.06.2025 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=e50e50b49596520698eff87e0a08bb d504686df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255D D8EC450A84B515A087CAEFD1B3179A7DEAE 40699, cn=SANJAY KANOJIA Date: 2025.06.26 18:17:16 +05'30'